High Courts20 May 1964
Sharma and Co. Vs Commissioner of Income Tax
Allahabad High Court · AIR 1965 All 376 : (1965) 57 ITR 372
Income Tax Act, 1922 — Section 26(1), 26(2), 3, 44
COURT ARCHIVE
Allahabad High Court judgments, 1964
328 judgments · page 11 of 17
High Courts19 May 1964
Sharma and Co. Vs Commissioner of Income Tax
Allahabad High Court · AIR 1965 All 519 : (1965) 56 ITR 176
Income Tax Act, 1922 — Section 10(5A)
High Courts18 May 1964Dismissed
Tribeni Ram Vs Satyadeo Singh and Others
Allahabad High Court · AIR 1966 All 20
Conduct of Elections Rules, 1961 — Rule 62, 63, 63(1)
High Courts15 May 1964Allowed
CHHAGAN LAL RATHI Vs Income Tax OFFICER, DISTRICT III(I), KANPUR, AND ANOTHER.
Allahabad High Court · (1965) 58 ITR 777
Constitution of India, 1950 — Article 226, 265General Clauses Act, 1897 — Section 8Income Tax Act, 1961 — Section 226
High Courts15 May 1964
Narmada Shankar Vs Dan Pal Singh and Others
Allahabad High Court · (1966) CriLJ 834
Penal Code, 1860 (IPC) — Section 147, 193, 196, 323
High Courts15 May 1964Allowed
Hukam Singh Vs Banwari Lal Bipra and Others
Allahabad High Court · AIR 1965 All 552
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, Order 6 Rule 15, Order 6 Rule 2Representation of the People Act, 1951 — Section 100, 116A, 64, 83, 92
High Courts13 May 1964Dismissed
Shri Ram Vs Thakur Dhan Bahadur Singh
Allahabad High Court · AIR 1965 All 223
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Evidence Act, 1872 — Section 115Limitation Act, 1908 — Article 142, 144, 148
High Courts06 May 1964Dismissed
Krishneshwari Varshney Vs Ramesh Chandra Varshney and Others
Allahabad High Court · AIR 1965 All 228
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 100, 35, 96Hindu Marriage Act, 1955 — Section 19, 3
High Courts05 May 1964Disposed Of
GANGADHAR BAIJNATH Vs COMMISSIONER OF Income Tax, U.P.
Allahabad High Court · (1965) 58 ITR 186
Income Tax Act, 1961 — Section 23, 25, 28, 30, 31
High Courts05 May 1964
Basantu and Others Vs Kanhaiya Singh and Others
Allahabad High Court · AIR 1965 All 263 : (1965) CriLJ 670
Criminal Procedure Code, 1898 (CrPC) — Section 561AUttar Pradesh Panchayat Raj Act, 1947 — Section 83, 89
High Courts05 May 1964Dismissed
GAURI DUTT BHAGWAN DAS Vs COMMISSIONER OF Income Tax, U.P.
Allahabad High Court · (1965) 56 ITR 423
Income Tax Act, 1961 — Section 10, 24
High Courts04 May 1964Dismissed
Syed Ashfaq Husain Sajjad Hussain Vs Sant Ram and Another
Allahabad High Court · AIR 1964 All 420
Civil Procedure Code, 1908 (CPC) — Section 115, 24, 96Provincial Small Cause Courts Act, 1887 — Section 35
High Courts01 May 1964Partly Allowed
Raghubir Singh Vs State
Allahabad High Court · (1966) CriLJ 202
Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 400, 405, 406, 408, 424
High Courts30 Apr 1964Dismissed
Har Sarup Lal Vs Chiddalal
Allahabad High Court · AIR 1965 All 291
Transfer of Property Act, 1882 — Section 106Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 3(1)
High Courts30 Apr 1964
MOMAN RAM RAM KUMAR Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1966) 59 ITR 135
Income Tax Act, 1961 — Section 25A(3), 28(1)(c), 66(5)
High Courts29 Apr 1964Dismissed
Smt. Gyanwati Naithani and Another Vs Udai Raj Ayodhya Prasad and Another
Allahabad High Court · AIR 1964 All 417
Transfer of Property Act, 1882 — Section 108
High Courts28 Apr 1964Dismissed
Karan Singh Vs The State
Allahabad High Court · (1966) CriLJ 318
Penal Code, 1860 (IPC) — Section 302, 366, 376, 394
High Courts28 Apr 1964
SAHU RAJESHWAR NATH Vs Income Tax OFFICER C-WARD, MEERUT, AND ANOTHER.
Allahabad High Court · (1964) 54 ITR 755
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 26Partnership Act, 1932 — Section 29
High Courts28 Apr 1964Dismissed
Property Agents Vs Shamsher Bahadur and Others
Allahabad High Court · AIR 1966 All 424
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7, 7(2), 7(3), 8
High Courts27 Apr 1964Dismissed
Lalta Ram and Others Vs Dalip Singh
Allahabad High Court · AIR 1965 All 294 : (1965) CriLJ 39
Criminal Procedure Code, 1898 (CrPC) — Section 145, 537, 540